STATE OF GUJARAT Vs. KOLI BHUPATBHAI MADHABHAI

JUDGEMENT

(1.) The present appeal is filed at the instance of State under Sec. 378 of the Code of Criminal Procedure, 1973 challenging the judgment and order dtd. 27/11/1997 passed by the learned Additional Sessions Judge, Bhavnagar in Sessions Case no.8 of 1997. By the said impugned judgment and order, the learned Judge has recorded acquittal of the present respondent original accused for the offence punishable under Sec. 302 and 504 of the Indian Penal Code and Sec. 135 of the Bombay Police Act.

(2.) The complaint reported by the original informant Maganbhai Balabhai Koli is as under:

(3.) The investigating officer had proceeded with the investigation whereby the statement of the witnesses were recorded. The inquest panchanama of the deceased was carried out in presence of two independent panchas. The Panchnama of place of offence was drawn. The Postmortem Report of the deceased was collected.